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[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(4)(c) in Rajasthan Police Subordinate Service Rules, 1989

(c)
(i)If as a result of such rectification, in case of Sub- Inspector in Sections-I and II and Platoon Commander in Section- IV, the Commission discovers that the candidate becomes eligible for selection, such fact shall be immediately and in any case not later than 40 days from the announcement of the result, reported to the Recruitment Board and shall stand protanto modified;
(ii)If as a result of such rectification, in case of Inspector/Sub-Inspector /Assistant Sub-Inspector in Section-Ill, the Recruitment Board discovers that the candidate becomes eligible for selection, the result announced by the Recruitment Board shall stand protanto modified.